VALLEPALLI SUBBA RAO Vs. KONDAREDDY LAKSHMIPATHI

JUDGEMENT

(1.) This second appeal under Sec. 100 of the Code of Civil Procedure ("C.P.C." for short) is filed aggrieved against the Judgment and decree, dtd. 17/10/2017 in A.S.No.4 of 2016, on the file of learned IX Additional District Judge, West Godavari at Kovvur, confirming the Judgment and decree, dtd. 17/11/2015 in O.S.No.54 of 2010, on the file of learned Junior Civil Judge, Jangareddigudem.

(2.) The appellants herein are the plaintiffs and the respondents herein are the defendants in O.S.No.54 of 2010, on the file of learned Junior Civil Judge, Jangareddigudem. During the pendency of the first appeal, the 1st respondent died.

(3.) The plaintiffs initiated action in O.S.No.54 of 2010, on the file of learned Junior Civil Judge, Jangareddigudem, with a prayer for declaration of title, consequential possession of plaint 'A' schedule property or alternatively for partition of 'B' schedule property, possession, mesne profits and for costs of the suit.